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Manoj Wadhwa & Anr. vs Central Board Of Secondary ...
2015 Latest Caselaw 7869 Del

Citation : 2015 Latest Caselaw 7869 Del
Judgement Date : 13 October, 2015

Delhi High Court
Manoj Wadhwa & Anr. vs Central Board Of Secondary ... on 13 October, 2015
$~107
*       IN THE HIGH COURT OF DELHI AT NEW DELHI
+       W.P.(C) 9692/2015
        MANOJ WADHWA & ANR                                   ..... Petitioners
                            Through: Mr. N.K.Sahoo, Advocate

                            versus

        CENTRAL BOARD OF SECONDARY
        EDUCATION                                 ..... Respondent
                    Through: Ms. Manisha Singh and Mr. Akhil
                    Kulshrestha for Mr. Amit Bansal, Advocate

        CORAM:
        HON'BLE MR. JUSTICE RAJIV SHAKDHER
                     ORDER

% 13.10.2015

1. This is a petition filed seeking a direction from this court for revaluation of the answer sheet of petitioner no.2, with respect to the compartment examination held for the accountancy paper qua XII standard, in respect of the year 2015.

1.1 Admittedly, since the petitioner had failed in the accountancy paper, she sat for compartmental examination, in July 2015. The result of the compartmental examination, according to petitioner no.2, was declared on 06.08.2015.

1.2 Petitioner no.2, admittedly, applied for re-verification of the marks on 10.08.2015. The result of the re-verification was disclosed to petitioner no.2, as averred in the writ petition, on 17.08.2015. 1.3 Petitioner no.2, claims that since she was unwell between

07.08.2015 and 17.08.2015, she could not apply for revaluation.

2. Ms. Singh, who appears on advance notice on behalf of the respondents says that, apart from anything else, the time-line fixed for revaluation expired on 29.08.2015. She says that an on-line request for revaluation could have been made between 25.08.2015 till 29.08.2015.

3. Having regard to the averments made in the petition, it is not known as to why after 17.08.2015, petitioner no.2 did not make an attempt to register herself for revaluation.

4. In these circumstances, the petition cannot be entertained. It is accordingly, dismissed.

RAJIV SHAKDHER, J OCTOBER 13, 2015 yg

 
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